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“Section 143(1)”

Section References (mined)Section 143Section 143(1)13,466 judgments

The decision most relied on for Section 143(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 143(1)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Judgments citing Section 143(1)

Power and Instrumentation (Gujarat) Limited, Ahmedabad vs. Circle 3(3)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1212/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad06 Dec 2024AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1212/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Power & Instrumentation The Acit बनाम/ (Gujarat) Ltd. Circle-3(3)(1) V/S. 12, Sunshin Industrial Estate Ahmedabad – 390 014 Rakhial, Ahmedabad – 380 023 "थायी लेखा सं./Pan: Aaccp 4292 Q (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : Shri Chetan Agarwal, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26/11/2024 घोषणा की तारीख /Date Of Pronouncement: 06/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Dated 07/05/2024 Passed By The Commissioner Of Income Tax (Appeals) [Hereinafter Referred To As "Cit(A)"] Passed Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act"], Upholding The Order Of Rectification Dated 23-11-2021 Under Section 154 Of The Act For The Assessment Year (Ay) 2018-19 Passed By The Assistant Commissioner Of Income Tax, Circle 3(1)(1), Ahmedabad [Hereinafter Referred To As "Ao"].

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(1)Section 154Section 250

return of income for A.Y. 2018-19, declaring total income of Rs.3,10,65,024/- on 31/10/2018. The return was processed under Section 143(1), a demand of Rs.1,08,57,395/- was raised. The assessee observed the error in computation of tax liability and credit on account

Satara Education Society, Satara vs. DCIT (E) Circle, Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1054/PUN/2024[2020-21]Status: DisposedITAT Pune06 Dec 2024AY 2020-21

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1054/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 Satara Education Society, Vs. Dcit (E) Circle, Pune. 148, Mangalwar Peth, Satara City, Tetali B.O., Tetali, Satara- 415002. Pan : Aabts9280K Appellant Respondent Assessee By : Shri Kishor Phadke Revenue By Shri Ajay Kumar Keshari : Date Of Hearing 08.10.2024 : Date Of Pronouncement : 06.12.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.03.2024 Passed By Ld. Addl./Jcit(A), Thiruvanantpuram For The Assessment Year 2020-21. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Learned Cit(A) Erred In Laws & On Facts In Confirming The Appellant'S Income Assessed By The Learned Ao Amounting To Rs.11,68,77,245/- Instead Of Returned Income Of "Nil" As Declared By Appellant.

For Appellant: Shri Kishor Phadke
Section 11Section 12ASection 139Section 143(1)Section 143(1)(a)Section 154Section 44A

without issuing any notice for proposed adjustment and without granting opportunity to appellant to respond to the notice as per provision of section 143(1)(a) of the ITA, 1961; thereby violating the principal of natural justice. As such, the appellant contends that the order passed u/s 143(1

Ncgb Retrofit Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 11(1), Kolkata

In the result, the appeal of the assessee is allowed, subject to the verification as mentioned

ITA 1511/KOL/2024[2023-2024]Status: DisposedITAT Kolkata06 Dec 2024AY 2023-2024

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Year: 2023-24 Ncgb Retrofit Pvt. Ltd. Dcit, Circle-11(1), Kolkata 3A, St. George Terrace, Vs Aaykar Bhavan, P-7, Kolkata-700022, West Bengal Chowringhee Square, Kolkata-700069, West Bengal (Appellant) (Respondent) Pan: Aaacn8752B Present For: Appellant By : Shri Anup Singh, Ar Respondent By : Shri Supriya Pal, Dr Date Of Hearing : 24.09.2024 Date Of Pronouncement : 06.12.2024 O R D E R Per Rakesh Mishra: This Appeal Filed By The Assessee Is Against The Order Of The Ld. Addl/Jcit(A)-12, Mumbai (Hereinafter Referred To As “The Ld. Addl/ Jt. Cit (A)” ) Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) For Ay 2023-24 Dated 22.05.2024, Which Has Been Passed Against The Intimation U/S 143(1) Of The Act Issued By The Cpc, Bengaluru.

For Appellant: Shri Anup Singh, ARFor Respondent: Shri Supriya Pal, DR
Section 139(1)Section 143(1)Section 154Section 234BSection 250

appellant company in the return of income and the same had been duly accepted by the AO-CPC vide orders issued under section 143(1) of the Income-tax Act, 1961 (hereinafter referred to as the 'Act') for the aforesaid assessment years. 4. That on the facts ... date/extended due date for the Assessment Years concerned. While processing the revised return for the A.Y. 2023- 24 of the assessee under Section 143(1) of the I.T. Act, 1961 on 22/12/2023, the Ld. AO did not consider the brought forward business losses of Rs.19,88,363 without giving